JAYANTHA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS judgment must be read in continuation of the various orders passed earlier in the matter by this Court resting with the order dated 1/12/10.

(2.) THE petitioner had filed this application for issue of a writ of habeas corpus to search for, trace and produce his wife and minor child who, he alleged, were under the illegal detention and confinement of his mother-in-law, the 4th respondent herein. Parties had appeared before Court. Attempts were made to settle the disputes between the parties. Parties came to some sort of understanding the details of which have been recorded in the order dated 1/12/10.